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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Meghalaya - Subsection

Section 50(2) in Meghalaya Value Added Tax Act, 2003

(2)Subject to the provisions of sub-section (3), the Commissioner may require the dealer to furnish a bank Guarantee or other security as may be prescribed for an amount equal to the amount of refund and on receipt of such guarantee or other security, the Commissioner shall grant the dealer a provisional refund that may be determined as refundable.